Section 5(i) in The Delhi Police (Punishment and Appeal) Rules, 1980
(i)Dismissal, (ii) Removal from service, (iii) Reduction in rank [for a specified period] [Added by Notification No. F 5/20/84 Home (P) Estt. dated 4.9.1986.], (iv) Forfeiture of approved service, (v) Reduction in pay, (vi) Withholding of increments, (vii) Fine not exceeding one month's pay, (viii) Censure, (ix) Punishment drill not exceeding 15 days or fatigue duty or any other punishment duty to Constable only.
